MANIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal filed by the appellant under Section 374 of the Code of Criminal Procedure, 1908, assailing the judgment of conviction dated 03/11/2003 passed by the learned Judge, Special Court, Wardha in Special Case No. 2/1995, whereby the appellant is convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (In short " PC Act ") and sentenced to suffer R.I. for one year and to pay fine of Rs.1,500/- (Rs. One thousand five hundred only), in default, to suffer further S.I. for six months. The appellant is also convicted for the offence punishable under Section 13(1)(d) read with Section 13(2) of the PC Act and sentenced to suffer R.I. for one year and to pay fine of Rs.1,500/- (Rs. One thousand five hundred only), in default, to suffer further S.I. for six months. Both the substantive sentences were directed to run concurrently.

(2.) The prosecution story in brief may be stated as under :-

(3.) I have heard Shri R.L. Khapre, learned senior counsel for the appellant and Mrs. M.H. Deshmukh, learned A.P.P. for the respondent/State.